Section 8(e) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(e)The entire service-line, notwithstanding that a portion thereof has been paid for by the consumer, shall be the property of the Board and shall be maintained by the Board which shall always have the right to use it for the supply of energy to any other persons unless the line has been provided for the exclusive use of the consumer.
